Site icon SCC Times

Indian Laws, Judiciary and Dusshera – Triumph of Good Over Evil!

Treta Yug or Kalyug which one would you have preferred?

We have been burning the effigy of Ravana since time immemorial, with the hope of burning the evils in and around the society but are we there yet? A lot more needs to be done.

 

Kalyug has been witnessing more than ever abductions and mishandling of modern Sita that no one would have thought of. While Ravana was decent enough not to touch Sita in any manner without her will, we cannot even imagine that happening in today’s times.

 

In today’s era, a Ravana is hidden in every person somewhere and it comes out in the form of anger or vengeance, but the real Ravana of our times is the one who is narrow-minded in their thinking towards women. There are constant reports of rape and sexual harassment of girls and women from every corner of the country and the culprits neither see a Sita or a Goddess Durga in women. Therefore, today’s Ravana is more powerful and dangerous and till this Ravana is defeated, the joy of Dussehra has little meaning. Thus, we must inculcate the same respect in our minds towards women, which we feel while bowing our head at the feet of Goddess Durga.

 

On the occasion of Dussehra, notable decisions of Indian Legislature and Judiciary to eradicate inhuman practices could be considered as a step towards the triumph of Good over Evil, have been curated below:

 

Combating Acid Attack

Kar HC | “The best thermometer to the progress of a nation is its treatment of its women” Court quoted Swami Vivekananda and Bhagavad Gita while confirming sentence of acid attack accused

A Division Bench of B. Veerappa and V. Srishananda, JJ., allowed the appeal in part and confirmed impugned judgment of conviction and order of sentence. The Court observed that the Court cannot shut its eyes to obnoxious growing tendency of young person like accused resorting to use corrosive substances like acid for throwing on girls, causing not only severe physical damage, but also mental trauma to young girls. Read more…

NALSA’s compensation scheme for victims of sexual assault and acid attack to embed “Child victims”: SC

The Division Bench comprising of Madan B Lokur and Deepak Gupta JJ., while delivering an order stated that the scheme proposed by National Legal Services Authority (NALSA) for compensating the victims of sexual assault, acid attack and other crimes require modification to “some extent”. Read more…

Signing declaration against dowry!

 

Kerala | “No-dowry declaration” to be signed and submitted by all male government employees within one month of marriage vide circular issued by Kerala Government

The Kerala government has issued a circular directing all male government employees to furnish a declaration to their heads of departments within one month of their marriage that they have not taken any dowry vide circular dated July 16, 2021, issued by the Women and Child Development Department. Read more…

 

Decriminalising Adultery

The 5-Judge Constitution Bench has held section 497 IPC and Section 198 (2) CrPC to be unconstitutional and violative of Articles 14, 15 (1) and 21 of the Constitution. CJ Dipak Misra delivered the leading judgment for himself and A.M. Khanwilkar, J. While R.F. Nariman, Dr D.Y. Chandrachud and Indu Malhotra, JJ., each delivered their separate concurring opinions. Read more…

 

Gambling prohibited vide Karnataka Police (Amendment) Act, 2021

The Karnataka Legislative Assembly has passed the Karnataka Police (Amendment) Bill, 2021 to amend Karnataka Police Act, 1963, banning all forms of gambling in the state, including online gambling. Read more…

 

Women Empowerment

Women’s right to abort- Law on Termination of Pregnancy | If a pregnancy extends gestation period of 24 weeks, can Constitutional Courts direct termination of pregnancy? Telangana HC explains

Expressing that, A woman has the right to make choice to carry pregnancy, at the same time, it’s her right not to carry the pregnancy, subject to conditions and restrictions enumerated under the Medical Termination of Pregnancy Act, B. Vijaysen Reddy, J., permitted termination of pregnancy of a 16-year-old girl though the gestation period crossed 24 weeks. Read more…

 

Government notifies Medical Termination of Pregnancy (Amendment) Rules, 2021

The Central Government notified Medical Termination of Pregnancy (Amendment) Rules, 2021 to amend the Medical Termination of Pregnancy Rules, 2003. Read more…

Del HC | PIL seeking paid leave to women employees during menstruation: Centre & State Govt. to consider PIL as representation

In the PIL, it was sought that 4 days leave be granted to all classes of women employees and to pay overtime allowance to menstruating women employees if they opt to work during that period. Various other reliefs such as period rest, clean and separate toilets along with the provision of sanitary napkins be provided to women during their menstruation period.

Read More…

‘Not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’; Army’s evaluation of Women SSC Officers for grant of permanent commission arbitrary: SC

In major win for women Officer in Indian Army, the division bench of Dr. DY Chandrachud* and MR Shah, JJ has held that the administrative requirement imposed by the Indian Army authorities while considering the case of the Women Short Service Commissions Officers (WSSCO) for the grant of Permanent Commission (PC), of benchmarking these officers with the officers lowest in merit in the corresponding male batch is arbitrary and irrational. Read More…


†Tanvi Singh, Editorial Assistant, EBC Publishing Pvt. Ltd. 

Exit mobile version